Bombay High Court
James John Barla And Anr. vs Vinod Patil And Ors. on 20 February, 2026
Author: A.S. Gadkari
Bench: A.S. Gadkari
2026:BHC-AS:9677-DB
P. H. Jayani 28 WP162.2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 162 OF 2015
James John Barla and anr. .... Petitioners
V/s.
Vinod Patil and Ors. .... Respondents
________________________________
Mr. Suraj Gadkari i/b. Mr. Viresh Purwant for the Petitioners.
Mr. Ashish I. Satpute, APP for the Respondent - State.
________________________________
CORAM: A.S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATED : 20th FEBRUARY, 2026.
P. C. :-
1) Mr. Suraj Gadkari, learned counsel appearing for the Petitioners submitted that, he has no instructions as the Petitioners have not contacted the Advocate on record in last many years.
2) Record indicates that, after 21 st October 2015, the Petitioners have not taken any steps to circulate the Petition, even for once.
2.1) It appears that, the Petitioners are not interested in pursuing the Petition.
3) Dismissed for want of prosecution.
PREETI HEERO (SHYAM C. CHANDAK, J.) (A.S. GADKARI, J.) JAYANI Digitally signed by PREETI HEERO JAYANI Date: 2026.02.25 18:08:17 +0530 1/1 ::: Uploaded on - 25/02/2026 ::: Downloaded on - 27/02/2026 21:58:05 :::